Sri Gopinath Dev And Radhakanta vs Commissioner Of Endowments
2023 Latest Caselaw 11780 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                               W.P.(C) No. 30686 of 2023


            Sri Gopinath Dev and Radhakanta         ....          Petitioner
            Dev, Pipili, Puri

                                      Mr. Biren Sankar Tripathy, Advocate

                                       -versus-

            Commissioner of Endowments,             ....    Opposite Parties
            Odisha and others


                                      Mr. A.K. Sharma, AGA
                                      Ms. P. Naidu, Advocate



                     CORAM:
                                   JUSTICE ARINDAM SINHA
                                   JUSTICE SANJAY KUMAR MISHRA
                                        ORDER

27.09.2023 Order No.

01. 1. Mr. Tripathy, learned advocate appears on behalf of petitioner

and submits, his client being aggrieved by judgment dated 10 th

February, 2022 made under section 19 of Odisha Hindu Religious

Endowments Act, 1951, preferred appeal. His client is before Court

with prayer for direction on the appellate authority to expeditiously

dispose of the appeal upon registering it, the appeal filed as far back

on 11th April, 2022.

// 2 //

2. Ms. Naidu, learned advocate appears on behalf of the

Commissioner and Mr. Sharma, learned advocate, Additional

Government Advocate appears on behalf of State.

3. Opposite party no.2 is directed to deal with the appeal

expeditiously and preferably on or before 5th December, 2023.

4. The writ petition is disposed of.

(Arindam Sinha) Judge

(S.K. Mishra) Judge Sks

Signature Not Verified Digitally Signed Signed by: SISIR KUMAR SETHI Designation: PERSONAL ASSISTANT Reason: Authentication Location: ORISSA HIGH COURT Date: 27-Sep-2023 17:13:32